MEHINDER SINGH SULLAR, J. - (1.) THE epitome of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, respondent No.1 -plaintiff Jai Singh s/o Sarup (for brevity ''the plaintiff '') has instituted the civil suit (Annexure P4) on 7.5.2008 for a decree of declaration, with a consequential relief of permanent injunction, restraining respondent Nos.2 & 3 -defendants No.1 & 2 Smt. Rajesh wife of Girraj Singh and Smt. Om Bati Devi w/o Ram Parshad (for short ''the defendants ''), from interfering in his peaceful possession and alienating the property in dispute in any manner. The defendants contested the suit, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.
(2.) DURING the pendency of the suit, petitioners Narender and Dharampal sons of Heti have moved an application, for impleading them as parties (defendants) under Order 1 Rule 10 read with section 151 CPC, which was dismissed by the trial Court, vide order dated 5.10.2013 (Annexure P5). Not only that, they again filed another application (Annexure P2) for impleading them as defendants, terming it to be under Order 22 Rule 10 CPC. The plaintiff opposed the prayer of petitioners, filed the reply (Annexure P3), strongly denied all the allegations contained in the application and prayed for its dismissal.
(3.) TAKING into consideration the facts and entire material on record, the trial Court again dismissed the application (Annexure P2) for impleading the petitioners as parties (defendants), by way of impugned order dated 15.1.2014 (Annexure P1).;